P . RANGANATHAN Vs. PRESIDING OFFICER, LABOUR COURT

JUDGEMENT

(1.) The prayer sought for in this writ petition is for a Writ of Certiorarified Mandamus to call for the records pertaining to C.P.No.217 of 1999 and quash the order dated 06.03.2003 passed by the first respondent dismissing the same and further direct the second respondent herein to pay the petitioner herein the wages due to him for the period from 17.06.1997 to 18.12.1998 as claimed in C.P.No.217 of 1999.

(2.) The short facts which are required to be noticed for the disposal of this writ petition are as follows:-

(3.) It is to be noted that, there had been a Settlement, under Sec. 12(3) of the Industrial Disputes Act, 1947, entered into between the employees like the petitioner and the Management. According to the said 12(3) Settlement, out of the injuries sustained because of the accident, if an employee taken medical leave, the first six months medical leave would be sanctioned with full salary. Beyond the six months, next 18 months, such leave would be sanctioned only with the half salary.